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State of Rajasthan - Section

Section 22 in Rajasthan Rehabilitation of Beggars or Indigents Act, 2012

22. Functions of District Level Committee.

(1)The District Level Committee shall supervise the activities of Rehabilitation Homes.
(2)The District Level Committee shall, have free ingress into the Rehabilitation Homes where the beggars or indigents are lodged and look into the functioning of the Rehabilitation Homes, offer their comments into the deficiencies found, look into complaints of the inmates of the Rehabilitation Homes and send their reports to the Rehabilitation Officer.